AIR 2003 SUPREME COURT 2661 ::2003 AIR SCW 3387 ::2003 ALL. L. J. 1874 ::(2003) 8 IndLD 122 ::(2003) 98 FacLR 602 ::2004 SCC (L&S) 95 ::2003 (11) SCC 584 ::2003 (5) Scale 255 ::2004 (1) ServLJ 28 SC ::(2004) 1 ServLJ 28 ::2003 (6) ACE 103 ::2003 (4) All WC 2871 ::(2003) 3 BLJ 395 ::(2003) 96 Cut LT 545 ::(2004) 1 ESC 79 ::(2003) 4 Lab LN 18 ::(2003) 3 KHCACJ 332 (SC) ::2003 (3) KHCACJ 332 ::(2003) 3 JCR 183 (SC) ::(2003) 3 SCT 619 ::(2003) 5 ServLR 82 ::(2003) 3 UPLBEC 2240 ::2004 (1) CalLJ 151 ::(2003) 4 Supreme 573 ::2003 (4) SLT 469 ::(2003) 8 AllIndCas 15 (SC) ::2003 (8) SRJ 89 ::(2003) 6 JT 184 (SC)

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

(A) Constitution of India , Art.141— Precedent - Reliance on decision - Cannot be placed without discussing whether it was rendered in same factual and legal background - Judgments of Court - Cannot be construed as statutes - Since judges interpret words of statutes. Interpretation of Statutes - Words in judgment - Cannot be interpreted as statutes. Civil P.C. (5 of 1908) , S.2(9)— Courts should not place reliance on decisions without discussing as to how the factual situation fits in with the fact situation of the decision on which reliance is placed. Observations of Courts are not to be read as Euclid's theorems nor as provisions of the statute. These observations must be read in the context in which they appear. Judgments of Courts are not to be construed as statutes. To interpret words, phrases and provisions of a statute, it may become necessary for Judges to embark into lengthy discussions, but the discussion is meant to explain and not to define. Judges interpret statutes, they do not interpret judgments. They interpret words of statutes; their words are not to be interpreted as statutes. Circumstantial flexibility, one additional or different fact may make a world of difference between conclusions in two cases. Disposal @page-SC2662 of cases by blindly placing reliance on a decision is not proper.(Para 11 ....